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Judgment
15 paragraphs · 248 wordsSANJEEV SACHDEVA, J. (ORAL)
1.Petitioner seeks anticipatory bail in FIR No.445/2016 under Sections 498A/406/506/34 IPC, Police Station Ambedkar Nagar.
2.Parties were referred to Mediation; however, no settlement could be arrived at. Petitioner was granted interim protection on 02.12.2016 subject
to joining investigation. Â
3.As per the learned Additional Public Prosecutor, the petitioner did join investigation, as and when he was called upon to do so. Â
4.n 06.09.2017, this Court had recorded the contention of the complainant that she has received part of jewellery from the petitioner in the Police
Station on 15.07.2017 and also a demand draft of Rs.70,000/-, however, a plea was raised that the entire jewellery has not been received, to which
the petitioner contends that entire jewellery has been returned to the respondent. Â
5.Perusal of the record shows that petitioner has made out a case for anticipatory bail. No case is made out for the custodial interrogation of the
petitioner. In the event of arrest, the petitioner shall be released on bail by the Arresting Officer/Investigating Officer/SHO, on his furnishing a bail
bond in the sum of Rs.25,000/- with one surety of the like amount to the satisfaction of the Arresting Officer/Investigating Officer/SHO. Â
6.The petitioner shall not do anything, which shall either prejudice the investigation or any of the prosecution witnesses. The petitioner shall join
investigation, as and when so required by the Investigating Officer.
7.The Petition is accordingly disposed of.
8.Order Dasti under signatures of the Court Master.   Â